SHYAM RAJVILAS BASUDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for bail under Section 439 of the Code of Criminal Procedure.

(2.) The applicant has been arrested in connection with Crime No.110/2015 registered with Nilanga Police Station, Nilanga, Dist. Latur, for the offences punishable under Sections 420, 406, 409, 109, 201 read with Section 34 of the Indian Penal Code and under Section 3 of the Maharashtra Protection of Interest of Depositors Act, 1999.

(3.) Heard. Perused the FIR and related police papers. I have also gone through the affidavit filed by the investigating officer.